Section 22(3) in The M.P. Civil Services (Conduct) Rules, 1965
(3)[ No Government servant shall do anything which may amount to sexual harassment of women Government servant. Sexual harassment include the following indecent erotic activities :-(a)physical contact and lecherous behaviour,(b)demand or request of sexual consent;(c)lecherous remarks,(d)showing pornographic literature;(e)any other indecent physical, verbal or gestural conduct of lecherous nature.
